KISHANLAL GOVINDRAM KADVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Sunil Dave appearing on behalf of the applicant and learned Additional Public Prosecutor Mr. Manan Maheta appearing on behalf of the respondent-State.

(2.) Rule. Learned APP waives service of rule on behalf of the respondent-State.

(3.) The applicant has filed this application under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 for enlarging the applicant on Regular Bail in connection with FIR being C.R. No. 11215037250299 of 2025 registered with Vidhyanagar Police Station, District Anand for the offence punishable under Ss. 316(2), 336(2), 336(3), 338, 340(2), 61(2) of the Bhartiya Nyay Sanhita, 2023 and Sec. 66(c) of the Information Technology Act.